Sanjivani Jayesh Seernani vs Kavita Shyam Seernani
2024 Latest Caselaw 6980 Bom

Bombay High Court

Sanjivani Jayesh Seernani vs Kavita Shyam Seernani on 4 March, 2024

Author: Sandeep V. Marne

Bench: Sandeep V. Marne

Neeta Sawant                                                    2-WP(LODG.)-28282-2023.docx


  IN THE HIGH COURT OF JUDICATURE AT BOMBAY

        ORDINARY ORIGINAL CIVIL JURISDICTION
           WRIT PETITION (LODG.) NO. 28282 OF 2023
Sanjivani Jayesh Seernani                                  ...PETITIONER
     V/S.
Kavita Shyam Seernani                                      ...RESPONDENT

                                    ______________
Mr. Ashutosh Kulkarni with Ms. Shaheen Kapadia i/by. Ms.
Vrushali Maindad, for the Petitioner.
Mr. Vivek Kantawala with Mr. Saumitra Salunke and Ms. Swapnali
Chavan i/by. Mr. Pradeep Yadav, for Respondent Nos.1 and 2.
Mr. Rahul Chauhan with Mr. Abhijit Bansode, for Respondent No.3.
                                        _______________

                                    CORAM : SANDEEP V. MARNE, J.

                                    Dated     : 4 March 2024.
P.C. :
1)     The judgment in the present petition was reserved on 27

February 2024. Today, the learned counsel appearing for the parties have canvassed further submissions in support of their respective contentions. Arguments heard. Judgment Reserved.

2) Interim order shall continue to operate till the pronouncement of the judgment.

SANDEEP V. MARNE, J.

4 March 2024